PALANIYAPPAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C, seeking orders to call for the records pertaining to the case in C.C.No.243 of 2018, pending on the file of the District Munsif-cum-Judicial Magistrate Court, Thiruppattur, Sivagangai District and quash the same.

(2.) The petitioners 1 to 23 are the accused in C.C.No.243 of 2018, on the file of the District Munsif-cum-Judicial Magistrate Court, Thiruppattur. On the basis of the complaint lodged by the Village Administrative Officer, Illayathangudi Village, Thiruppattur Taluk, second respondent herein, a First Information Report came to be registered in Cr.No.103 of 2017 for the offences under Ss. 143, 188, 341 and 353 I.P.C., against 9 named persons and 14 women. The first respondent, after completing the investigation, has laid a final report under Sec. 173 Cr.P.C, against the petitioners 1 to 23 for the offences under Ss. 143, 188, 341 and 353 I.P.C., and the case was taken on file in C.C.No.243 of 2018, on the file of the District Munsif-cum-Judicial Magistrate Court, Thiruppattur.

(3.) The case of the prosecution is that on 29/11/2017 at about 12.00 noon, under the head of the petitioners 1 and 2, all the petitioners were standing in front of the TASMAC shop bearing No.728 situated in Amman Sannathi 1st street, in Keelasevalpatti Village, Illayathangudi Group, Sivagangai District and demanding the closure of the said shop, that the petitioners, without getting necessary permission from the police, had assembled and tried to obstruct the TASMAC workers to do their duty and also disturbed the public and traffic.